Section 280(b) in Chennai City Municipal Corporation Act, 1919
(b)keep any animal [or bird] [Inserted by section 2 of the Madras City Municipal (Amendment) Act, 1942 (Tamil Nadu Act XV of 1942) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No.l) Act, 1948 (Tamil Nadu Act VII of 1948).] on his premises so as to be a nuisance or so as to be dangerous; or
